KUNDAN SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Amit Bose, Senior Advocate assisted by Dr. V.K. Singh, learned counsel for the appellant, Sri Manish Mishra, learned counsel for respondent no. 1, Sri Anil Kumar Tewari, Senior Advocate assisted by Sri Abhinav N. Trivedi, learned counsel for respondent nos. 2 and 4 and Sri Gyanendra Kumar Srivastava, learned counsel for respondent no. 5.

(2.) This special appeal has been filed with delay of seven days. The delay condonation application no. 132204 of 2019, supported by an affidavit has been filed for condonation of delay in filing the appeal. The learned counsels for the respondents have no objection to the application. The cause shown in the affidavit explaining the delay in filing the appeal is sufficient and the delay is hereby condoned.

(3.) This special appeal under Chapter VIII Rule 5 of the Allahabad High Court Rules, 1952 has been filed against the judgment and order dated 16.08.2019, passed by the learned Single Judge in Writ Petition No. 19119 (S/S) of 2019 - Kundan Singh Vs. State of U.P. and Others.